SAMBUDDHA CHAKRABARTI,J. - (1.) This is an application for stay of the operation of orders dated April 25, 2011 and June 14, 2011 passed by the learned Trial Judge in Suit No.1145 of 1928 in connection with an appeal filed against those orders. While hearing the application we propose to dispose of the main appeal itself with the consent of the parties by treating the same as on the day's list in terms of the Proposed Order filed in Court today.
(2.) We have heard Mr. Deb, the learned Senior Advocate for the appellant and Mr. Mitra for Avick Kumar Seth, Ex-manager of the Devottar estate.
(3.) It is submitted that Avick Kumar Seth the outgoing Manager collected rent from most of the tenants at premises No.37, Nalini Seth Road, Kolkata till March, 2011 and same has been deposited in the Account in the name of Sri Sri Govinda Roy Jew Estate of Central Bank of India, Bhowanipore Branch, Kolkata - 700026 and approximately a sum of Rs. 24,000.00 approximately is lying in the said account.;